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[Cites 0, Cited by 0] [Section 2(34)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(34)(iii) in Karnataka Agricultural Produce Marketing Act 1966

(iii)under the personal supervision of oneself or any member of one's family by hired labour or by servants on wages payable in cash or kind but not in share of the produce;